BINDU KAPUREA Vs. SUBHASHISH PANDA

JUDGEMENT

(1.) The instant petition has been filed invoking Article 129 of the Constitution of India, Sec. 12 of the Contempt of Courts Act, 1971, and Rule 3(c) of the Rules to Regulate Proceedings for Contempt of the Supreme Court, 1975. It prays for the initiation of contempt proceedings against the Respondents for wilful disobedience of this Court's order dtd. 9/5/1996 passed in W.P. (C) No. 4677/1985, titled MC Mehta v. Union of India & Others.

(2.) These proceedings arise from a decades-long saga that is associated with a series of writ petitions, wherein this Court has consistently endeavoured to mitigate further environmental degradation in the National Capital Territory of Delhi and across the country.

(3.) At this juncture, it becomes imperative to set out the sequence of events from the outset, in order to provide a comprehensive understanding of the developments that have culminated into the present proceedings.